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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(2)Before issuing a notification under sub-section (1), the State Government shall communicate to the Committee, in writing, the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposed action and consider its explanation or objection, if any.